Section 15(1) in Andhra Pradesh Municipalities Act, 1965
(1)A person who has been sentenced by a criminal court(a)to imprisonment for an offence under the [Protection of Civil Rights Act, 1955] [Substituted 'Untouchability (Offences) Act, 1955' by Act No. 28 of 2005, dated 25.10.2005.]; (Central Act 22 of 1955).(b)x x x x for any offence other than an offence of political character or any offence not involving moral delinquency, such sentence not having been suspended, reversed or the offence pardoned. shall be disqualified for election as a member while undergoing the sentence and for five years from the date of the expiration thereof.
